Section 163 in Arunachal Pradesh Municipal Act, 2007
163. Cancellation of irrecoverable dues.
- The Municipality may, by order, strike off the books of the Municipality at any sum due on account of the property tax or any other tax or on any other account which may appear to it to be irrecoverable.B. Recovery of Tax on Lands or Buildings by person Primarily Liable to Pay to the Municipality
